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Bobbili Ramakrishna Raju Yadav vs State Of A P Rep. By Its Public Prosecutor ... on 11 December, 2015

Bench: Chief Justice, A.K. Sikri, R. Banumathi

     ITEM NO.42                               COURT NO.1               SECTION II

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                  No(s). 9344/2014

     (Arising out of impugned final judgment and order dated 23/07/2014
     in CRLP No. 1778/2010 passed by the High Court Of A.P. at
     Hyderabad)

     BOBBILI RAMAKRISHNA RAJU YADAV & ORS.                              Petitioner(s)

                                                     VERSUS

     STATE OF A P REP. BY ITS
     PUBLIC PROSECUTOR HIGH COURT
     OF A P HYDERBAD A P AND ANR                                              Respondent(s)
     (with interim relief and office report)

     Date : 11/12/2015 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)
                                       Mr. Sateesh Galla, Adv.
                                       Mr. N.Sravan Kumar, Adv.
                                       Mr. N. Rajaraman,Adv.

     For Respondent(s)
                                       Mr. G. Prabhakar, Adv.
                                       Ms. Prerna Singh, Adv.
                                       Mr. Naresh Kumar,Adv.

                                       Mr.Vidya K. Sagar, Adv.
                                       Mr. Gaurav Kumar, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Hearing concluded.

Judgment reserved.

(ASHOK RAJ SINGH) (VEENA KHERA) Court Master Court Master